RATAN LAL MAHLI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. Case No. 53 of 2023 arising out of Gola P.S. Case No. 13 of 2023 for the offences registered under Sec. 498A, 304B and 34 of the Indian Penal Code and Sec. 3 / 4 of D.P. Act, pending in the court of learned A.D.J-I, Ramgarh.

(3.) Petitioner is the husband of the victim who died in her matrimonial home within seven years of marriage. It is alleged that to enforce the demand of dowry, she was tortured.